Hanmant Amrita Lokhande (Died) ... vs The State Of Maharashtra
2021 Latest Caselaw 15180 Bom

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                 CIVIL APPLICATION NO.11506 of 2021 IN
                      FIRST APPEAL NO.181 OF 2002


 Hanmant s/o Amruta Lokhande,
 Died through L.Rs.                              ... APPLICANTS

          VERSUS

 The State of Maharashtra                        ... RESPONDENT

                               .......
 Mr. S.S. Manale, Advocate for applicants
 Mr. A.M. Phule, A.G.P. for respondent
                               .......

                                  CORAM :   R. G. AVACHAT, J.

                                  DATE :    21st OCTOBER, 2021

 PER COURT :

This application has been moved for recall of the order dated 30/8/2016. It appears that, the judgment and order dated 30/8/2016 was passed when the sole appellant had already passed away. As such, it may be a case of the order being non est. Both the learned counsel are ad idem to recall the said order. In view of the same, the application is allowed ion terms of prayer clauses (B), (C) and (D).

2. List the appeal on 29th October 2021.

( R. G. AVACHAT ) JUDGE fmp/-